High Courts10 Mar 1959Dismissed
Ram Swaroop and Others Vs G.D. Sahagal and Others
Allahabad High Court · AIR 1959 All 697
Constitution of India, 1950 — Article 226, 32Representation of the People Act, 1951 — Section 86, 86(1), 89
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 4,019 of 5,024
High Courts10 Mar 1959
Jeet Mal Kapoor Trust and Others Vs The State of U.P.
Allahabad High Court · AIR 1959 All 702
Kanpur Urban Area Development Act, 1945 — Section 119(5), 29(2)Limitation Act, 1908 — Section 29, 5
High Courts09 Mar 1959Allowed
Mohd. Azimuddin Ashraf and Others Vs State of U.P. and Others
Allahabad High Court · AIR 1959 All 459 : (1959) 29 AWR 660
Civil Procedure Code, 1908 (CPC) — Section 137(2)
High Courts09 Mar 1959Dismissed
Sri Sheonath Prasad Vs City Magistrate, Varanasi and Others
Allahabad High Court · AIR 1959 All 467 : (1959) 29 AWR 595 : (1959) CriLJ 912
Civil Procedure Code, 1908 (CPC) — Section 141, 6Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 145, 146, 146(1)
High Courts09 Mar 1959
Kanodia Brothers Vs S.S. Seth, Income Tax Officer
Allahabad High Court · AIR 1959 All 705 : (1960) 39 ITR 228
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 32, 37(2)
High Courts07 Mar 1959Dismissed
Panna Lal and Others Vs The Collector, Etah
Allahabad High Court · AIR 1959 All 576 : (1959) 29 AWR 350
Land Acquisition Act, 1894 — Section 18
High Courts05 Mar 1959Disposed Of
District Board, Allahabad Vs S. Tahir Husain and Others
Allahabad High Court · AIR 1959 All 572
Allahabad High Court Rules, 1952 — Rule 26Civil Procedure Code, 1908 (CPC) — Order 45 Rule 3(1), 109, 110Constitution of India, 1950 — Article 132, 133, 133(1), 226
High Courts05 Mar 1959Partly Allowed
Bhawani Prasad Vs Smt. Surendra Bala and Another
Allahabad High Court · AIR 1960 All 126
Succession Act, 1925 — Section 59, 62
High Courts04 Mar 1959Dismissed
Hukum Chand Jain Vs The Municipal Board, Faizabad and Another
Allahabad High Court · AIR 1959 All 686
Constitution of India, 1950 — Article 215, 226, 311, 32Uttar Pradesh Municipalities Act, 1916 — Section 69A
High Courts04 Mar 1959
Qadir Vs State
Allahabad High Court · AIR 1959 All 799 : (1960) 30 AWR 129 : (1959) CriLJ 1397
Public Gambling Act, 1867 — Section 1, 13, 3, 4
High Courts03 Mar 1959Dismissed
Durga Prasad Khosla Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1960 All 728 : (1959) CriLJ 1374
Constitution of India, 1950 — Article 134(1)Criminal Procedure Code, 1898 (CrPC) — Section 476, 476B, 479APenal Code, 1860 (IPC) — Section 193
High Courts03 Mar 1959Dismissed
Durga Prasad Khosla Vs State of Uttar Pradesh
Allahabad High Court · (1960) CriLJ 1534
Civil Procedure Code, 1908 (CPC) — Section 109Constitution of India, 1950 — Article 132, 133, 134, 226Government of India Act, 1935 — Section 205
High Courts02 Mar 1959Disposed Of
Sharafat Ullah Khan Vs Raja Udairaj Singh
Allahabad High Court · AIR 1959 All 416
Uttar Pradesh (Temporary) Control of Rent and Eviction (Amendment) Act, 1954 — Section 14, 15Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3
High Courts26 Feb 1959Allowed
Moinuddin Vs Divisional Mechanical Engineer, N.R. Rly. and Another
Allahabad High Court · AIR 1959 All 795
Constitution of India, 1950 — Article 226, 311(2)
High Courts25 Feb 1959
Tara Oil and Ginning Mills Vs Commissioner of Sales Tax, U.P., Lucknow
Allahabad High Court · AIR 1959 All 785 : (1959) 10 STC 294
Uttar Pradesh Sales Tax Act, 1948 — Section 2
High Courts25 Feb 1959Allowed
R.J. Singh Vs The Electric Inspector to the Govt. of Uttar Pradesh at Lucknow and Another
Allahabad High Court · AIR 1960 All 87
Constitution of India, 1950 — Article 14, 19, 245Electricity Act, 1910 — Section 37Electricity Rules, 1956 — Rule 45
High Courts25 Feb 1959Dismissed
Mukat Beharilal Agarwal Vakil Vs Additional District Magistrate (Executive), Bareilly and Others
Allahabad High Court · AIR 1959 All 699
Limitation Act, 1908 — Section 12, 4
High Courts25 Feb 1959Dismissed
Lakshmi Chand Vs Regional Transport Authority, Agra and Another
Allahabad High Court · AIR 1959 All 782
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 47(1), 48
High Courts23 Feb 1959Dismissed
Ram Padarath Singh Vs Kishori Lal
Allahabad High Court · AIR 1960 All 481
Criminal Procedure Code, 1898 (CrPC) — Section 522, 522(1), 522(3)
High Courts23 Feb 1959
Tika Ram Vs Maheshwari Din and Others
Allahabad High Court · AIR 1959 All 659 : (1959) 29 AWR 419
Civil Procedure Code, 1908 (CPC) — Section 113Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 332B